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[Cites 0, Cited by 0] [Section 306] [Entire Act]

State of Assam - Subsection

Section 306(2) in Gauhati Municipal Corporation Act, 1971

(2)The Commissioner may provide such indications as to the location of mains and hydrants for prevention and extinction of fire, as he may deem necessary by affixing a plate on any building or upon any land, or painting any indication on any building or erecting such appliance as he may think necessary.